[Cites 1, Cited by 0]
Uttarakhand High Court
Anoopa And Another. ...Petitioners vs State Of Uttarakhand And Others on 2 January, 2026
2026:UHC:18-DB
HIGH COURT OF UTTARAKHAND AT NAINITAL
HON'BLE THE CHIEF JUSTICE MR. G. NARENDAR
AND
HON'BLE SRI JUSTICE SUBHASH UPADHYAY
02ND JANUARY, 2026
WRIT PETITION (CRL) NO.1789 OF 2025
Anoopa and another. ...Petitioners.
Versus
State of Uttarakhand and others. .Respondents
Counsel for the petitioners : Mr. Bilal Ahmed, learned counsel.
Counsel for the respondents : Ms. R.K. Joshi, learned Brief Holder for
the State.
JUDGMENT :
(per Mr. G. Narendar, C.J.)
Heard learned counsel for the petitioners, and
learned Brief Holder for the State of Uttarakhand.
2. It is submitted that both the petitioners belong to
different religions, and that the petitioners developed a liking for
each other, and now they intend to enter into love marriage with
each other in near future, and presently both the petitioners are
living together. Since the family members and other relatives of
the first petitioner are against the petitioners' marriage, they
are giving out threats to kill both the petitioners. Petitioners
submit that they are facing stiff resistance, and they seriously
apprehend threat to their life and limb from the family members
and relatives of the second petitioner, and hence they are before
this Court praying for protection. It is stated that the petitioners
have also submitted a representation to SSP, Dehradun
(Annexure No. 3).
3. The documents on record reveal that both the
petitioners are majors, and it is also submitted by the learned
2026:UHC:18-DB
Deputy Advocate General for the State that both the petitioners
are presently living together and intend to marry each other in
near future.
4. In that view of the matter, and in view of the ruling of
the Hon'ble Supreme Court in the case of Lata Singh v. State
of U.P. and another, (2006) 5 SCC 475, the petitioners have
made out a case for grant of protection.
5. The Station House Officer concerned is directed to
assess the threat, if any, to the life and limb of the petitioners,
and provide necessary protection, if it is found that there is a
threat to the life and limb of the petitioners. The SHO is further
directed to summon the private respondent, and such other
persons, who are inimically placed towards the marriage of the
petitioners, and counsel them, in accordance with law.
6. The Writ Petition stands ordered accordingly.
7. Pending application, if any, also stands disposed of.
_______________
G. NARENDAR, C.J.
___________________
SUBHASH UPADHYAY, J.
Dt: 2nd January, 2026
Rathour
PRAVINDRA Digitally signed by PRAVINDRA SINGH RATHOUR
DN: c=IN, o=HIGH COURT OF UTTARAKHAND,
ou=HIGH COURT OF UTTARAKHAND,
SINGH
2.5.4.20=23699ccc2fd40ad81b6fd13323779d9e3aeb1
097d17dbb53d481cabd25946eed,
postalCode=263001, st=UTTARAKHAND,
serialNumber=1F65499E931DF71CDAF92A40CC6179
RATHOUR
B8E010331BA695239171F906FD5C45C4E8,
cn=PRAVINDRA SINGH RATHOUR
Date: 2026.01.05 17:28:43 +05'30'
